High Courts29 Jul 1966
Thommen Vs Usamiakhan
High Court Of Kerala · (1967) KLJ 80
Negotiable Instruments Act, 1881 (NI) — Section 87
COURT ARCHIVE
High Court Of Kerala judgments, 1966
292 judgments · page 8 of 15
High Courts29 Jul 1966
Aboobaker Vs Kadeesa
High Court Of Kerala · (1966) KLJ 921
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts28 Jul 1966Allowed
Municipal Commissioner, Tellicherry Vs Kanari Vydar
High Court Of Kerala · (1966) KLJ 802
Kerala Municipalities Act, 1960 — Section 284(1), 355
High Courts27 Jul 1966Dismissed
State of Kerala Vs Cherian Secariah and Others
High Court Of Kerala · AIR 1967 Ker 106 : (1967) CriLJ 634
Kerala Gaming Act, 1960 — Section 15, 8
High Courts27 Jul 1966
Commissioner of Income Tax, Ernakulam Vs P.P. Hassan Koya
High Court Of Kerala · (1966) KLJ 788
Income Tax Act, 1961 — Section 16(3)(b), 41, 66, 66(1)Wealth Tax Act, 1957 — Section 21(1)
High Courts25 Jul 1966Allowed
Varkey Vs Devassy and Others
High Court Of Kerala · AIR 1967 Ker 132
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5
High Courts25 Jul 1966Dismissed
P.V. Muhammed Vs The Collector of Palghat
High Court Of Kerala · AIR 1967 Ker 254 : (1967) 19 STC 475
Criminal Procedure Code, 1898 (CrPC) — Section 386(1)Penal Code, 1860 (IPC) — Section 70
High Courts25 Jul 1966Allowed
Soolapani Variar and Others Vs Padmavathy Amma and Others
High Court Of Kerala · (1966) KLJ 937
Kerala Agrlculturists Debt Relief Act, 1958 — Section 18
High Courts25 Jul 1966Allowed
Renganatha Pai Vs Parukutty Amma
High Court Of Kerala · (1966) KLJ 799
Constitution of India, 1950 — Article 120
High Courts22 Jul 1966Dismissed
A.P. Pothen Vs Hindustan Trading Corporation Private Ltd. and Others
High Court Of Kerala · (1967) 37 CompCas 266
Companies Act, 1956 — Section 291, 293, 425, 433, 439
High Courts22 Jul 1966Dismissed
Swaminatha Pillai Velappan Pillai Vs Parameswaran Pillai Govinda Pillai and Others
High Court Of Kerala · AIR 1967 Ker 195
Limitation Act, 1908 — Article 116, 132Transfer of Property Act, 1882 — Section 55(4)
High Courts22 Jul 1966Dismissed
M.P. Sethurama Menon Vs Thaiparambath Kunhukutty Amma''s daughter, Meenakshi Amma and Others
High Court Of Kerala · AIR 1967 Ker 88
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7Constitution of India, 1950 — Article 226Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
High Courts21 Jul 1966Dismissed
Gopala Menon Vs Sivarama Menon and others
High Court Of Kerala · (1966) KLJ 1076
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1)
High Courts21 Jul 1966Dismissed
Madhavi Vs Yagneswara Iyer and Another
High Court Of Kerala · (1967) KLJ 101
Evidence Act, 1872 — Section 32Transfer of Property Act, 1882 — Section 55(5)(b)
High Courts21 Jul 1966
Padmanabhan Nambiar Vs State of Kerala
High Court Of Kerala · (1966) 07 KL CK 0012
Motor Vehicles Act, 1939 — Section 112, 89Penal Code, 1860 (IPC) — Section 304A
High Courts21 Jul 1966
Haji M. Kadar Mohammed Rowther and Company Vs State of Kerala
High Court Of Kerala · (1967) 11 KLJ 313 : (1967) 20 STC 17
High Courts20 Jul 1966
Pothen Joseph and Sons Vs State of Kerala
High Court Of Kerala · (1966) 10 KLJ 1085 : (1967) 19 STC 123
Central Sales Tax Act, 1956 — Section 2(j), 2(k), 8, 8(1), 8(2)
High Courts20 Jul 1966Dismissed
Nalakath Pareekutty Haji Vs Cheracham Veettil Putham Purayil, Mariyakutty Umma and Others
High Court Of Kerala · AIR 1967 Ker 236
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 7(1)
High Courts19 Jul 1966
Alexander and Co. Vs The Commissioner of Income Tax, Kerala
High Court Of Kerala · (1967) KLJ 11
Income Tax Act, 1922 — Section 66(1)
High Courts19 Jul 1966Dismissed
Mahin Vs The Collector of Customs and Central Excise and others
High Court Of Kerala · (1966) KLJ 1117
Customs Act, 1962 — Section 112